High Courts19 Jul 2000Dismissed
Sasikumar Vs Bamboo Corporation
High Court Of Kerala · (2000) 2 KLJ 201
COURT ARCHIVE
High Court Of Kerala judgments, 2000
688 judgments · page 18 of 35
High Courts19 Jul 2000Allowed
Government of Kerala Vs Satheesh Chandran
High Court Of Kerala · (2001) 2 ILR (Ker) 390
Arbitration Act, 1940 — Section 16, 30, 33, 37, 37(3)
High Courts19 Jul 2000Allowed
Subbamma Vs B.T. Krishnappa and Others
High Court Of Kerala · (1999) 1 KLJ 320
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 105
High Courts18 Jul 2000Dismissed
Marykutty Mathew Vs St. Thomas Orthodox Cathedral and Others
High Court Of Kerala · AIR 2001 Ker 15 : (2000) 3 ILR (Ker) 685
Kerala Panchayat (Burial and Burning Grounds) Rules, 1967 — Rule 6(8)Kerala Panchayat Raj (Burial and Burning Grounds) Rules, 1998 — Rule 6(6), 6(7), 6(8), 6(9)Kerala Panchayat Raj Act, 1994 — Section 254
High Courts18 Jul 2000Allowed
State of Kerala Vs Kumaran Nair
High Court Of Kerala · (2001) 2 ILR (Ker) 45
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
High Courts18 Jul 2000
Panchayat Executive Officers Assn. Vs State of Kerala
High Court Of Kerala · (2000) 2 KLJ 633
Constitution of India, 1950 — Article 14, 16, 309
High Courts18 Jul 2000Allowed
Pradeep Kumar Vs Kesavan Kutty Nair
High Court Of Kerala · (2001) ACJ 1349
Motor Vehicles Act, 1988 — Section 166
High Courts17 Jul 2000Dismissed
New India Assurance Co. Ltd. Vs Lakshmi and Another
High Court Of Kerala · (2001) ACJ 910 : (2000) 3 ILR (Ker) 539
Motor Vehicles Act, 1988 — Section 110, 165
High Courts17 Jul 2000
Karimtharuvi Tea Estates Ltd. and Another Vs Deputy Commissioner of Income Tax and Others
High Court Of Kerala · (2001) 247 ITR 22
Constitution of India, 1950 — Article 14, 19Finance Act, 1987 — Section 143(1A), 234BIncome Tax Act, 1961 — Section 115(1), 115J
High Courts17 Jul 2000Dismissed
Payyannur Co-Op. Parallel College Society Vs P.V. Narayanan and Others
High Court Of Kerala · (2000) 2 KLJ 508
Civil Procedure Code, 1908 (CPC) — Section 9Transfer of Property Act, 1882 — Section 51
High Courts17 Jul 2000
KARIMTHARUVI TEA ESTATES LTD. and Another Vs DEPUTY COMMISSIONER OF INCOME TAX and Others
High Court Of Kerala · (2001) 163 CTR 565
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 115J, 143, 234B
High Courts17 Jul 2000
Mahendran Vs State of Kerala
High Court Of Kerala · (2000) 2 ALT(Cri) 353 : (2001) 1 ILR (Ker) 28
Insecticides Act, 1968 — Section 9(3)
High Courts14 Jul 2000
Parukutty Vs State of Kerala
High Court Of Kerala · (2000) 2 KLJ 290
Constitution of India, 1950 — Article 14
High Courts13 Jul 2000
M. Vinod Vs T. Haridasan and Others
High Court Of Kerala · (2000) 07 KL CK 0056
Motor Vehicles Act, 1939 — Section 110
High Courts13 Jul 2000
Parappanangadi Central Ksheera Ulpadaka Sahakarana Sangham Vs The Deputy Director, Dairy Development and Others
High Court Of Kerala · (2000) 07 KL CK 0043
High Courts12 Jul 2000Dismissed
Abraham and Others Vs State of Kerala
High Court Of Kerala · (2000) 2 KLJ 310
Criminal Procedure Code, 1973 (CrPC) — Section 182, 482, 94Income Tax Act, 1961 — Section 132Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts12 Jul 2000
Eliyamma Chacko Vs Shameem Beegum
High Court Of Kerala · (2001) 1 KLJ 268
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 5, 8
High Courts12 Jul 2000
Abraham @ Joy and Others Vs State of Kerala
High Court Of Kerala · (2000) 2 KLJ 310 : (2000) 4 RCR(Criminal) 629
Criminal Procedure Code, 1973 (CrPC) — Section 182, 482, 94Hyderabad Gambling Act, 1305 — Section 14, 3, 6Income Tax Act, 1961 — Section 132